HIMACHAL PRADESH FISHERIES RULES, 2020
PREAMBLE
Whereas, the draft Himachal Pradesh
Fisheries Rules, 2019, were published in the Rajpatra (e-Gazette), Himachal
Pradesh on 23rd August, 2019, for inviting objection(s) and suggestion(s) from
the general public through the Director-cum-Warden of Fisheries, Himachal
Pradesh, Bilaspur-174001 within 30 days, vide this Department Notification No.
Fish-A (3)-2/2015-II, dated 23rd July, 2019, as required under section 3 of the
Himachal Pradesh, Fisheries Act, 1976 (Act No. 16 of 1976);
And whereas, no
objection(s)/suggestion(s) has been received in this behalf during the
stipulated period.
Now, therefore, in exercise of the
powers conferred by section 3 of the Himachal Pradesh Fisheries Act, 1976 (Act
No. 16 of 1976), the Governor, Himachal Pradesh is pleased to make the
following rules, 2020, namely:--
Rule - 1. Short title and commencement.--
(i)
These rules may be called
the Himachal Pradesh Fisheries Rules, 2020.
(ii)
They shall come into force
from the date of publication in the Rajpatra/e-Gazette of Himachal Pradesh.
Rule - 2. Definition.--
In these rules, unless the context
otherwise requires,--
(a)
'Act' means the Himachal
Pradesh Fisheries Act, 1976(No. 16 of 1976);
(b)
'Beat' means the area
demarcated for fishing under these rules;
(c)
'Director' means the
Director-cum-Warden of Fisheries, Himachal Pradesh or any one who may be
authorized by the State Government in this behalf;
(d)
'General Waters' shall be
those stretches of rivers or streams which are not 'trout waters' and which
have been defined under rule 3(A);
(e)
'landing centre' means the
place fixed by the Director or any other officer authorized by him where all
fish caught shall be collected;
(f)
'license' means the
license granted under these rules;
(g)
'person' shall also
include a Co-operative Society of fishermen;
(h)
'Schedule' means the
Schedule appended to these rules;
(i)
'Trout Waters' shall means
those stretches of rivers or streams where trout fish is being developed as
defined under rule 3 (B);
(j)
'Year' shall means
financial year; and
(k)
'State' means the State of
Himachal Pradesh.
Rule - 3. Declaration of water not being private water to which all or any of the rules shall apply.--
The following waters are hereby
declared not being private waters to which all or any of the rules as according
to their respective provisions shall apply,--
(A)
General waters :
(i)
River Jamuna and its
tributaries including Markanda and Roon stream excluding Trout Waters.
(ii)
River Satluj and its
tributaries excluding Trout Waters
(iii)
River Ravi and its
tributaries excluding Trout Waters
(iv)
River Beas and its
tributaries excluding Trout Waters
(v)
River Chenab and its
tributaries excluding Trout Waters
(vi)
All lakes/ponds owned by
the Government
(vii)
Balancing reservoir at
Sundernagar and the canal feeding balancing reservoir
(B)
Trout waters:
(i)
River Pabbar from village
Mahla to village Hatkoti in Shimla District in Jamuna river stream.
(ii)
River Beas and its
tributaries from its source to its confluence with Sarvari streams in Kullu
District including Sarvari stream.
(iii)
Parvati and Gadsa streams
and their tributaries in Kullu District.
(iv)
Sainj and its tributaries
in Kullu District.
(v)
Tirthan streams and its
tributaries above its confluence with river Beas in Kullu and Mandi District.
(vi)
River Uhl and its
tributaries in Mandi and Kangra District including balancing reservoir and
feeder channels at Barot.
(vii)
Entire Bhandal Nallah and
its tributaries up streams Chakoli bridge in Chamba District.
(viii)
River Baspa, Bhaba streams
and Chisso stream in Satluj river stream in Kinnaur District.
(ix)
Neugal stream and its
tributaries up streams Mainjha bridge and 10 kms stretch of Baner Khad up
stream suspension bridge at Tikker Doli in Kangra District.
(x)
Kurpan stream and its
tributaries in Satluj river system in Kullu District.
(C)
Reservoirs:
(i)
Gobind Sagar Reservoir.--
Impoundment formed by Bhakra Dam upto
a level of 1680 R.L. in Bilaspur, Una Districts of Himachal Pradesh and it
shall be divided into eight beats as below:--
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BEAT NO. I
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From the inception of the reservoir in Kunkhar Khad to
village Raipur on the right bank and village Sharat on the left bank.
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BEAT NO. II
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From village Raipur on the right bank and village Sharat
on the left bank to village Bhakra on the left bank and village Bramni on the
right bank.
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BEAT NO. III
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From village Bhakra on the left bank and village Bramni
on the right bank to village Nakrana on the left bank and village Charanaru
on the right bank.
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BEAT NO. IV
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From village Nakrana on the left bank and village
Charanaru on the right bank to village Osal on the left bank and village
Nansar on the right bank excluding the spread of reservoir in Seer khad
beyond village Seri on the right bank and village Badoh on the left bank.
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BEAT NO. V
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From inception of reservoir in Seer khad to village Seri
on the left bank and village Badoh on the right bank.
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BEAT NO. VI
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From village Osal on the left bank and village Nansar on
the right bank to Nala-Ka-Naun on the left bank and village Kasnaur on the
right bank including spread of reservoir in Gambhar and Gambhrola Khad.
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BEAT NO. VII
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From Nala-Ka-Naun on the left bank and village Kasnaur on
the right bank to village Kunger-Hatti on the right bank including spread of
reservoir in the Ali khad
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BEAT NO. VIII
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From village Kunger-Hatti on the left bank and village
Bari Daulan on the right bank to inception of reservoir in river Satluj
including spread of reservoir in Alsad Khad
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(ii)
Pong Reservoir:
Impoundment formed by Pong Dam up to a
level of R.L. 1410 in Kangra District of Himachal Pradesh and it shall be
divided into nine Beats as below:--
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BEAT NO. I
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From the inception of the Dam at Ghamroor and village
Chalwara on the right bank to the village Rail on the left bank and village
Harsar on right bank.
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BEAT NO. II
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From village Bari Kianpur on the left bank and village
Chalwara on the right bank to the village Rail on the left bank and village
Harsar on right bank.
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BEAT NO. III
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From village Rail on the left bank and village Harsar on
right bank to village Ogarhala on the left bank and village Jarot on the
right bank.
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BEAT NO. IV
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From village Ogarhala on the left bank and village Jarot
on the right bank to village Rorikori on the left bank and village Nandpur
bangoli on the right bank.
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BEAT NO. V
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From village Rorikori on the left bank and village
Nandpur Bangoli on the right bank to village Janmbal on the left bank and
village Kohli-Balta and Khairain on the right bank.
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BEAT NO. VI
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From village Janmbal on the left bank and village
Kohli-Balta and Khairain on the right bank to village Bassi on the left bank
and village Bari on the right bank.
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BEAT NO. VII
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From village Bassi on the left bank and village Bari on
the right bank to Dehra
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BEAT NO. VIII
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From Dehra bridge on both banks to Chamba Pattan on both
banks.
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BEAT NO. IX
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Sathana Balancing Reservoir:
Impoundment formed as a result of Shah Nahar Barrage
across the river Beas in Kangra District below Pong Dam starting from village
Muhal Bhanath to village Muhal Beli on the left side and from village Muhal
Van Balhun to village Muhal Brar on the right side.
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(iii)
Pandoh Reservoir:
Impoundment formed by Pandoh Dam on
River Beas upto level of R.L. 2940 in Mandi district.
(iv)
Chamera Reservoir:
Impoundment formed by Chamera Dam upto
a level of 763.16 m in Chamba district of Himachal Pradesh and it shall be
divided in to three beats as under:--
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BEAT NO. I
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From village Rajpur (Shalimar) on the right bank of river
Ravi and village Udaipur Khas on the left bank to village Manot on the right
bank and village Dharmari on the left bank.
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BEAT NO. II
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From village Dudun (Gharat Nalla) on the right bank of
river Siul to village Kandla on the left bank and village Dhapyara Bargral on
the right bank to village Ukal (Palai) on the left bank.
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BEAT NO. III
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From village Dhapyara Bargral on the right bank of river
Suel to village Ukal (Palai) on the left bank and village Manot on the right
bank of river Ravi to village Dharmari on the left bank of river Ravi.
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(v)
Ranjeet Sagar Reservoir:
Impoundment formed by Ranjeet Sagar
Dam (Thein Dam) in the area falling in Chamba District of Himachal Pradesh and
it shall be divided into only one beat as under:--
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BEAT
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From the revenue Village Chonka to Khairi, Lahri,
Sandhara, Siharu, Chuhan and Bihnu.
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(vi)
Kol Dam Reservoir:
Impoundment formed by Kol Dam upto a
level of 646 M in the area falling in District of Bilaspur, Shimla, Solan and
Mandi of Himachal Pradesh and it shall be divided into following three beats:--
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BEAT NO. I
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From Village Chamyan on the left bank of reservoir and
village Kyan on the right bank of reservoir to village Padyar on left bank
and village Ahan on right bank.
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BEAT NO. II
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From Village Padyar on the left bank of reservoir and
village Ahan on right bank to village Annu on left bank and village Karangal
on right bank.
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BEAT NO. III
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From Village Annu on left bank of reservoir and village
Karangal on right bank to village Makarchha on left bank and village shakra
on right bank.
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Rule - 4. Fishing methods and
mode of use.--
Notwithstanding anything contained in these rules and
subject to provision of rules 5 and 6 fishing methods permitted for fishing in
water declared not to be private water shall be as per column 3 of the
Schedule:
Provided that fishing by Chips and Barpatta shall be
allowed only on the basis of local customs and customary rights accrued to bona
fide fishermen who hold a general fishing license.
Rule - 5. Grant of licenses
for fishing, fee payable thereof.--
(1) No person shall fish in water declared not being
private waters except under a license.
(2) The license for fishing shall be issued by the
Director or any officer authorized by him/her in this behalf subject to these
rules and the license so issued shall only be valid subject to fulfillment of
these rules and the conditions prescribed in these rules.
(3) The license shall be issued on the Form No. FSH-1
annexed to these rules.
(4) The license shall be issued only on receipt of
payment of fee as per column 5 of the Schedule. "Amount of royalty fee
shall be payable in advance as per the procedure laid down by the
Director".
(5) In case license granted under these rules is lost
or destroyed, the duplicate license shall be issued on payment of Rs. 10/-
Rule - 6. Conditions for
issuance of license.--
The license for fishing shall be issued
under following conditions namely :--
(a) The license shall be valid only for the class of
water, fishing method and period for which it has been issued;
(b) the license is not transferable;
(c) no person including licensee shall be allowed to
fish in river and streams with in 100 Mtrs from any bridge across that,
provided that this sub-rule shall not apply to those who holds license for
fishing rod and line or hand line or long line;
(d) licensee shall be bound to show his license to any
person empowered under section 8 of the Act to arrest without warrant for
offences under the rule of Act;
(e) the competent authority for issuing the license may
cancel the license so issued for breach of any provision of these rules or the
Act; and
(f) it will be a condition of Gill net license that
licensee shall fish for a minimum period of 25 days in a month. Failing to do
so without cogent reasons, the license shall be liable to be cancelled. This
shall also be sufficient reason to deny such licensee a license for the ensuing
year.
Rule - 7. Prohibiting fishing
by gun spear, bow arrow or like instruments or pollution of water by trade
effluent.--
Destruction or attempt to destroy fish by gun, spear,
bow and arrow or like instruments or pollution of water by trade effluent
"or by use of phai, jhatka or any other method not defined in the
Schedule" shall be prohibited.
Rule - 8. Prohibiting fishing
etc. in prescribed season and specified waters.--
(1) No person shall be allowed to fish during the
period prescribed in column 7 of the Schedule in respect of water prescribed
under column 2 of the Schedule.
(2) No person shall be allowed to fish in any stretch
of river/streams prescribed under column 8 of the Schedule in respect of water
prescribed under column 2 of the Schedule.
Rule - 9. Minimum size or
weight of fish allowed to be killed.--
(1) No licensee shall catch or kill or sell any of the
following fish which is less than the size shown against each species,
separately:--
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(a)
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Mahseer (Tor putitora)
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50 cms.
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(b)
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Trout (Salmotruttafario or Oncorhynchusmykiss)
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40 cms.
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(c)
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Common Carp (Cyprinuscarpio)
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30 cms.
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(d)
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Theila (Catlacatla)
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45 cms.
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(e)
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Rohu (Labeorohita)
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40 cms.
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(f)
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Mori (Cirrhinamrigala)
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30 cms.
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(g)
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Silver carp (Hypophthalmicthysmolitrix)
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45 cms.
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(h)
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Grass carp (Ctenopharyngodonidellus)
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45 cms.
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(i)
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Gugli or Saloh (Schizothoraxplagiostomus.)
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40 cms.
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(j)
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Singhara (Mystusseenghala)
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30 cms.
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(2) The fish caught below the size prescribed in
sub-rule (1) shall be released back in the water by the licensee.
Rule - 10. Marketing of fish,
its transport/export of fish out side any area.--
(1) All fish caught by any person who has got a license
for fishing with gillnet in the water specified as reservoirs under rule 3 (c)
of these rules shall be handed over by the licensee to the fishermen
Cooperative Society of which he/she is a member and shall be brought to the
landing center by that fishermen co-operative society for weightment by
representative of State Government and charging fee shall be charged as per
rule 5 read with column 5 of the Schedule before its marketing inside or
outside the State.
(2) The sale of fish, so weighed under sub-rule (1)
shall be done within and outside the State in consultation with the Director of
Fisheries, Himachal Pradesh by the Fisheries Cooperative Societies/Federation
and where no such Federation exists, by the primary fishermen cooperative
societies.
(3) If so required by the Director, the person
marketing fish outside the State under this rule shall be bound to sell to the
extent of the "25%" of daily catch of fish for sale in the State at
rates fixed by the State Government.
(4) (a) No person shall
transport fresh fish or processed fish from the landing center or any other
fish production centre to any market for sale except under the pass to be
issued by the Director or any person authorized by him/her in this behalf. The
route of transport has to be adhered as per pass. The fish being so exported
may be examined any time in transit by Director or any person authorized by
him/her.
(b) The pass under rule shall be issued on the Form No.
FSH-3 annexed to these rules.
(c) No person shall import fish into the State for
marketing without a valid pass issued by the Director or any other person
authorized by him/her in this behalf.
(5) (a) The Director shall lay
down suitable procedure from time to time with a view to carry out the
provision of this rule;
(b) The Director shall have powers to fix the rates at
which the fish sold departmentally by the Fisheries Department, shall be sold
at various sale centres so defined by him/her in this behalf;
(c) The Director or any officer authorized by him/her
shall have powers to finalize/fix the price of fish, at which sale of fish
shall be done within the State.
Rule - 11. Seizure, removal of
apparatus, forfeiture of fish and confiscation of consignment.--
(1) All Fisheries Officers shall have powers to seize
and remove any apparatus, erected/used in contravention of these rules and put
the same to auction or store or return to the owner.
(2) All Fisheries Officers shall have powers to forfeit
the fish caught in contravention of these rules and to dispose of it by auction
or sale or restore it to the owner on the merit of the case.
(3) All Fisheries Officers shall have powers to
confiscate any consignment of fish held or transported in contravention of
these rules and to dispose of it by auction or sale or restore it to the owner
on the merit of the case.
Rule - 12. Possession of
fishing craft and gears with in specified limits.--
No person shall possess fishing crafts or gears with in
an area of 3 kms. from periphery of any water declared not being private water
unless he/she has got a valid license for fishing with that and all Fisheries
Officers shall have power to seize the apparatus and proceed under rule 11.
Rule - 13. Miscellaneous.--
(1) The Director or any officer authorized by him/her
shall have powers to fish in any water by any method except those prohibited
under the Act, on experimental basis for purpose of research and exploration of
fisheries resources.
(2) The Director or any officer authorized by him/her
shall have powers to finalize the sale rate of fish of fishermen Co-operative
Society so weighed under sub- rule(1) of rule 10.
(3) The adjustment fees on %age of sale in respect of
reservoirs under Rule 3 (c) shall be done on fee adjustment bill in Form No.
FSH-2 annexed to these Rules.
(4) The Director shall prescribe the form to be used
for any purpose if not otherwise provided for under these Rules.
Rule - 14. Repeal and
savings.--
(1) The Himachal Pradesh Fisheries Rules, 1979 notified
vide notification No. Fish.A(3)-1/77 dated 15th November, 1979 and published in
the Rajpatra, Himachal Pradesh are hereby repealed.
(2) The repeal of the aforesaid rules, shall not
affect,--
(a) anything done or action taken, proceeding commenced
or continued under aforesaid rules;
(b) any appointment, order, regulation or notification
made, issued or given under the provisions of the aforesaid rules shall in so
far it is not inconsistent with the provision of these rules be deemed to have
been made, issued or given under the provisions of these rules unless and until
superseded by any appointment, order or regulation made, issued or given under
these rules.
FORM
FSH-1
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FORM FSH-1
(See rule 5 and Schedule)
Form
No......................................................... License
No...................................................... Permission is hereby
granted to the person holding this license under the Himachal Pradesh
Fisheries Rules, 2020 to fish in
water............................................................
with fishing
method............................................................
For the period of....................... with effect
from...................... under the Schedule to the
rules.................................................................................
Name and address of the person
............................................................................
................................................................................
Fee paid or adjusted through fee adjustment BILL Rs.
.....................................................................(Ru
pees......................................................................
...........................................................) Date of
payment.............................
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FORM FSH-1
(See rule 5 and Schedule)
Form
No............................................................. License
No.......................................................... Permission is
hereby granted to the person holding this license under the Himachal Pradesh
Fisheries Rules, 2020 to fish in
water...........................................................
with fishing
method....................................................................
For the period of....................... with effect
from...................... under the Schedule to the
rules.................................................................................
Name and address of the person ............................................................................
..............................................................................
Fee paid or adjusted through fee adjustment BILL Rs.
........................................................................
(Rupees...................................................................
........................................................................)
Date of payment.............................
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Director or any Officer authorised.
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Director or any Officer authorised.
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Conditions under which the license is
issued
1. The license holder shall not catch
or kill or sell any fish if the following species are less than the length
shown against each.
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(a)
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Mahseer (Tor putitora)
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= 50 cms.
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(b)
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Trout (Salmo trutta fario or Oncorhynchus mykiss)
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= 40 cms.
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(c)
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Common Carp (Cyprinus carpio)
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= 30 cms.
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(d)
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Theila (Catla catla)
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= 45 cms
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(e)
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Rohu (Labeo rohita)
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= 40 cms.
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(f)
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Mori (Cirrhina mrigala)
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= 30 cms.
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(g)
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Silvercarp (Hypophthalmicthys molitrix)
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= 45 cms
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(h)
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Grass carp (Ctenopharyngodon idellus)
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= 45 cms.
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(i)
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Gugli or Saloh (Schizpthorax plagiostomus)
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= 40 cms.
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(j)
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Singhara (Mystus seenghala)
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= 30 cms.
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Fish caught below the size shown above
shall be released back by the licensee.
2. The destruction or attempting to
destroy fish by gun, spear, bow and arrow and like instruments or pollution of
waters by trade effluent or by use of phai, jhatka or any other methods gear
defined in the rules is prohibited.
3. The license holder shall not engage
or employ any person to help him/her with his/her fishing gear unless the
person so employed is also a license holder.
4. No fishing gear except rod and line
shall be used by the license holder in river and streams with in 100 M from any
bridge.
5. Every license holder shall be bound
to show the license to any person empowered under section 8 of the Himachal
Pradesh Fisheries Act, 1976 (Act No. 16 of 1976).
6. The license is not transferable.
7. The license holder is bound to
report to the Deputy Commissioner or any Fisheries Officer or Police Officer,
of any breach of rules that comes to his notice.
8. Fishing is not permitted in any
water closed to fishing by any rule notified under section 3(1) of the Himachal
Pradesh Fisheries Act, 1976 and described as closed to fishing shown in the
Schedule.
9. No trout shall be caught by any
person during the period from 1st November to last day of February each year.
Not more than four trout shall be caught in a day by the license holder.
10. The holder of a trout fishing
license shall fill in the following proforma and return to the
Director-cum-Warden of Fisheries on expiry of the license.
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Date
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River/stream/pool or place
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Detail of catch
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Remarks
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No. of Trout caught
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Wt. of Trout caught
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Form
FSH-2
[SEE RULE 13(3)]
GOVERNMENT OF HIMACHAL
PRADESH FISHERIES DEPARTMENT
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FEE ADJUSTMENT BILL
Book No.................. Bill
No.................................................................................
Name of the Fish Landing Centre..............................................................................
Date.......................... Name of Fish Co-operative Society
....................................
........................................................................................................................
Details of fish caught
Fish Variety
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Total
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Weight
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Rate of fee
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Fee amount
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Balance of fee
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Fee deposited today
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Total
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Challan No..................dated.....................vide
which royalty is deposited into try.
Total Amount of fee in balance.
Today's fee adjustment.
Balance fee after day's adjustment.
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Signature of the Contractor or his/her representative
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Signature of president of society or his/her
representative.
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Signature of employees who weighed the fish
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Signature of Incharge of Centre with Designation
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Agency appointed.
Form
FSH-3
[SEE RULE 10(4)(b)]
GOVERNMENT OF HIMACHAL
PRADESH FISHERIES DEPARTMENT
PASS
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Book No.........................................Pass
No............................................. .........................With
reference to Fee Adjustment Bill No.
.....................................................................
........Date.................................Shri.....................................................................
Resident of
...............................................................................................
is hereby permitted to transfer...................................................................................................................................to......................................................(Weight
of
fish).........................................................from.............................to.............................via...................The
details of fish are given below:--
Fish Variety
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Total No
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Total weight
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(i)
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(ii)
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(iii)
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(iv)
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Total No. of Fishes..................
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Total Weight .......................
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Signature of the In-charge
Fish
Landing Center with
Designation.
SCHEDULE
CLASSIFICATION OF LICENSES
[SEE RULES 3, 4, 5 (2)(4),
6, and 8)]
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Sr. No
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Kind of water (see rule 3)
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Permitted fishing method (see rule 4)
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License valid for (Rule 6 & 8)
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License fee: [See rule 5)]
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Close-season: [See rule 8 (1)]
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Closed area for fishing [See rule 8 (2)]
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Period
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Jurisdiction
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1
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2
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3
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4
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5
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6
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7
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8
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1.
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GENERAL WATER as per rule- 3 (a) (i) to (vii)
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(i) Rod and Line and Handline
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Daily or weekly or monthly or yearly basis
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Daily licence is stream wise and weekly or monthly or
yearly licence is for entire State
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Rs. 100/- daily or Rs. 600/- weekly or Rs. 2400/- monthly
or Rs. 11,000/- yearly.
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16th June to 15th August each year both days inclusive.
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(a) KANGRA DISTRICT
(i) From the inception of river Machhiali in Palampur
Tehsil or to its confluence with Hulku Nalla.
(ii) one hundred metres above and two hundred metres
below bridge on Punnkhad in Palampur Tehsil on Pathankot Mandi Road.
(iii) From the back of Sandhar Aal of Khaulikhad in
Kangra Tehsil
to Narti Machhial (Tikka mal) and up streams of Machhial
and Cho which meet the road.
(iv) From Saptailal to Mamta
Machhial in Jugalkhad in Kangra District. (v) 150 mtrs
both banks of river Beas (50 mtrs. above and 100 mtrs downwards) near
Cremation ground to Kali Nath Mandir situated at Kalashwar. (vi) Ralian Di
Aal and its surrounding area in Khasra No. 111/1(17 Kanal 11 marla portion)
in Tikka Paddar village
Jadrangal in Kangra Tehsil. (vii) 50 mtrs above and 100
mtrs below the suspension bridge near Kangra Mandi Railway station on Kangra
Tanda Road.
(viii) From Chobu Aal to Bhedu Aal near Bhedu
Mahadev Mandir in Neugal Khad situated in Khasra No. 963 measuring 02-86-27
hectare Mohal Maruhoon Mauza Mundi, Tehsil Dheera, District Kangra, Himachal
Pradesh.
(b) UNA DISTRICT (i) From the Panjghratla bridge near
Bhanaur village upto Raghwa valley above Gharats in Una District.
(c) KULLU DISTRICT (i) Mohal Khad in general waters of
Kullu district.
(ii) Sirir Khad in Trout Waters of Kullu District.
(d) MANDI DISTRICT (i) River Beas from Sikh Gurdwara
paddal upto its confluence with Suketi nallah.
(ii) Suketi streams from Suketi bridge in Mandi Town
up to its confluence with river Beas.
(iii) Rana khad from village Monoh up to village Bhararu.
(iv) Rewalsar lake.
(e) SIRMAUR DISTRICT (i) Renuka lake
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(ii) Cast Net
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Yearly
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District
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Rs. 200/-
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16th June to 15th August each year both days inclusive.
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(iii) Chips
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Yearly 1st Sep. to 30th Nov.
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Specified area of Kangra Distt.
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Rs. 2000/-
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16th June to 15th August each year both days inclusive.
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(iv) Barpata
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Yearly 1st Sep. to 30th Nov.
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Specified area of Kangra Distt.
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Rs. 2000/-
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16th June to 15th August each year both days inclusive.
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2.
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TROUT WATERS as per rule 3 (B) (i) to (x)
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Artificial baits (both spoon and fly)
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Daily or weekly or monthly or yearly basis
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Daily licence is stream-wise and weekly or monthly or
yearly licence is for entire State
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Rs. 300/- daily or Rs. 1800/- weekly or Rs. 7200/-
monthly or Rs. 33000/- yearly
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1st November to last of the February of each
year.
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3.
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GOBIND SAGAR RESERVOIR as per rule 3 (C) (i)
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(i) Gill net of size 80 mtrs long and 5 to 8 mtrs depth
with minimum mesh of 5 cms from (knot to knot)
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1st April or date of issue to 31st March
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Beat wise
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Rs. 100/- plus 15% of sale proceeds of fish by the Fish
Cooperative Society at landing centre.
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16th June to 15th August each year both days inclusive.
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1.500 Kms upstream of the dam Body.
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(ii) Rod and Line
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Daily or weekly or monthly or yearly basis
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Daily licence is beat wise and weekly or monthly or
yearly licence is for entire reservoir.
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Rs. 100/- daily Rs. 600/- weekly or Rs. 2400/- monthly or
Rs. 11,000/- yearly.
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16th June to 15th August each year both days inclusive.
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4.
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PONG RESERVOIR as per rule 3 (C) (ii)
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(i) Gill net of size 80 mtrs long and 5 to 8 mtrs depth
with minimum mesh of 5 cms from (knot to knot)
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1st April or date of issue to 31st March
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Beat wise
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Rs. 100/- plus 15% of sale proceeds of fish by the Fish
Cooperative Society at landing centre.
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16th June to 15th August each year both days inclusive.
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1.500 Kms upstream of the dam Body.
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(ii) Rod and Line
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Daily or weekly or monthly or yearly basis
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Daily licence is beat-wise and weekly or monthly or
yearly licence is for entire reservoir
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Rs. 100/- daily Rs. 600/- weekly or Rs. 2400/- monthly or
Rs. 11,000/- yearly.
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16th June to 15th August each year both days inclusive.
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5.
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PANDOH RESERVOIR as per rule 3 (C) (iii)
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Rod and Line, artificial baits (both spoon and fly)
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Daily or weekly or monthly or yearly basis
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Daily or weekly or monthly or yearly licence is for
entire reservoir
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Rs. 100/- daily Rs. 600/- weekly or Rs. 2400/- monthly or
Rs. 11,000/- yearly
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1st November to last of the February of each
year.
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6.
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CHAMERA RESERVOIR as per rule 3 (C) (iv)
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(i) Gill Net of size 80 mtrs long and 5 to 8 mtrs deep
with minimum mesh size of 5 cms from knot to knot.
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1st April or date of issue to 31st March
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Beat wise
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Rs. 100/- plus 15% of sale proceeds of fish by the fish
Cooperative Society at landing centre.
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16th June to 15th August each year both days inclusive.
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ii) Rod and Line
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Daily or weekly or monthly or yearly basis
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Daily licence is beat wise and weekly or monthly or
yearly licence is for entire reservoir.
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Rs. 100/- daily Rs. 600/- weekly or Rs. 2400/- monthly or
Rs. 11,000/- yearly.
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16th June to 15th August each year both days inclusive.
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RANJIT SAGAR RESERVOIR as per rule 3 (C) (v)
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(i) Gill Net of size 80 mtrs long and 5 to 8 mtrs deep
with minimum mesh size of 5 cms from knot to knot.
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1st April or date of issue to 31st March
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Beat wise
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Rs. 100/- plus 15% of sale proceeds of fish by the fish
Cooperative society at landing centre.
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16th June to 15th August each year both
days inclusive.
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(ii) Rod and line
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Daily or weekly or monthly or yearly basis
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Daily licence is beat-wise and weekly or monthly or
yearly licence is for entire Reservoir area falling in Himachal Pradesh.
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Rs. 100/- daily Rs. 600/- weekly or Rs. 2400/- monthly or
Rs. 11,000/- yearly.
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16th June to 15th August each year both days inclusive.
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KOL DAM RESERVOIR as per rule 3 (C) (vi)
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(i) Gill net of size 80 mtrs long and 5 to 8 mtrs depth
with minimum mesh of 5 cms from (knot to knot)
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1st April or date of issue to 31st March
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Beat wise
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Rs. 100/- plus 15% of sale proceeds of fish by the Fish
Cooperative societies at the landing centres.
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16th June to 15th August each year both days inclusive.
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(ii) Rod and line or Hand line
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Daily or weekly or monthly or yearly basis
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Daily licence is beat-wise and weekly or monthly or
yearly licence is for entire reservoir
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Rs. 100/- daily Rs. 600/- weekly or Rs. 2400/- monthly or
Rs. 11,000/- yearly.
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16th June to 15th August each year both days inclusive.
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Note: Fishing license fee shall be
implemented as per revision issued by Govt. Notification from time to time.